RAMESHBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(2.) This petition has been preferred under Articles 226 and 227 of the Constitution of India essentially seeking relief to release the muddamal cash amount which was seized in pursuant to the FIR bearing I. C.R.No. 11197034221813 of 2022 registered with Padra Police Station, Dist.: Vadodara for the offences mentioned therein and also prays to quash and set aside the order dtd. 10/1/2023 passed by learned Additional JMFC, Padra in Cr.M.A. No. 344 of 2022 rejecting the application of the petitioner for interim custody of the said muddamal.

(3.) Heard learned advocate Mr. Ashish Dagli for the petitioner and APP Mrs Krina Calla, for the respondent - State.